THE BHARAT SANCHAR NIGAM LIMITED, TAMIL NADU CIRCLE Vs. M/S. INFOPLUS TECHNOLOGY PRIVATE LIMITED AND ANOTHER

JUDGEMENT

(1.) This Civil Suit is filed, seeking a Judgment and Decree against the Defendants, (i) directing the Defendants to pay the outstanding amount of Rs. 1,09,66,382/- together with interest at 18% p.a. from the date of bill date (i.e.) 18.02.2012 up to 30.11.2013, amounting to Rs. 35,20,659/- and in total a sum of Rs. 1,44,87,041/- to the Plaintiffs and (ii) for costs of the suit.

(2.) The case of the Plaintiff is as follows:-

(3.) After service of notice, the Defendants had entered appearance through a counsel. However, there was no representation for the Defendants on several occasions and hence, the matter was listed under the caption, 'Undefended Board. Further, no written statement had been filed by the Defendants. Hence, the Defendants were set exparte by order dated 28.02.2018 and recording of exparte evidence was ordered.